Section 95(3) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
(3)The Fund shall be applied:(a)to implement programmes for the welfare, rehabilitation and restoration of juveniles or children;(b)to pay grant-in-aid to non-governmental organizations;(c)to meet the expenses of State Advisory Board and its purpose; and(d)to do all other things that are incidental and necessary for the above purposes.
